ASAN BASHA Vs. STATE

JUDGEMENT

(1.) The petitioners in Crl.0.P.(MD)No.10510 of 2022/ Accused Nos.2 and 3, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 153(A), 505 (1) (b) , 505 (1) (c), 505(2), 506(1) and 109 I.P.C., in Crime No.223 of 2022, on the file of the respondent police, seek anticipatory bail.

(2.) The petitioners in Crl.0.P.(MD)No.10512 of 2022/ Accused Nos.l, 3, 4, 6 and 7, who apprehend arrest at the hands of the respondent police for the offences punishable under Ss. 143, 153 A(l)(a), 504, 505(1)(b), 5051(c) I.P.C., in Crime No.73 of 2022, on the file of the respondent police, seek anticipatory bail.

(3.) A three Judges Bench of Karnataka High Court headed by the Hon'ble Chief Justice has pronounced a judgment backing a ban on Hijabs in Educational Institutions. The meetings, now in dispute were convened to protest against the judgment passed by the Karnataka High Court.